COURT ARCHIVE

Meghalaya High Court judgments, 2015

175 judgments · page 1 of 9

High Courts16 Dec 2015Allowed

Pawan Bawri Vs State of Meghalaya and Others

Meghalaya High Court · (2015) 12 MEG CK 0002

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10(A)Land Acquisition Act, 1894 - Section 11, 11A, 11-A, 17(1), 17(4)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 11, 20, 21, 23, 24

High Courts15 Dec 2015Dismissed

Martin Luther Christian University Vs Union of India and Others

Meghalaya High Court · (2015) 12 MEG CK 0007

Constitution of India, 1950 - Article 14, 19, 19(1)(d), 246, 301Martin Luther Christian University Act, 2005 - Section 2(1), 2(1)(xxvii), 2(xxvii), 3, 4(1)Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012 - Section 3(5)

High Courts15 Dec 2015Disposed Off

Registrar General, High Court of Meghalaya Vs State of Meghalaya and Others

Meghalaya High Court · (2015) 12 MEG CK 0005

Land Acquisition Act, 1894 - Section 17(4)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 40

High Courts09 Dec 2015Disposed Off

Sabyasachi Dutt Vs The State of Meghalaya and Others

Meghalaya High Court · (2015) 12 MEG CK 0003

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 100, 161, 167, 47, 482Family Courts Act, 1984 - Section 7

High Courts07 Dec 2015Allowed

Lorina Nongseij Vs The State of Meghalaya and Others

Meghalaya High Court · (2016) CriLJ 1067

Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Legal Services Authorities Act, 1987 - Section 21Penal Code, 1860 (IPC) - Section 325, 34, 365, 367

High Courts04 Dec 2015Dismissed

Jemica Kivigho Zhimomi and Others Vs The Vice Chancellor, North Eastern Hill University (NEHU) and Others

Meghalaya High Court · (2015) 12 MEG CK 0004

High Courts04 Dec 2015Dismissed

Miss Jemica Kivigho Zhimomi Vs Vice Chancellor North Eastern Hill University

Meghalaya High Court · (2016) 4 NEJ 500

Constitution of India, 1950 - Article 226North Eastern Hill University Act, 1973 - Section 26

High Courts02 Dec 2015Allowed

Chaitanya Projects, Consultancy Pvt. Ltd. Vs The State of Meghalaya and Others

Meghalaya High Court · (2015) 12 MEG CK 0008

Constitution of India, 1950 - Article 14, 298

High Courts26 Nov 2015Disposed Off

State of Meghalaya and Others Vs Tangkham M. Sangma and Others

Meghalaya High Court · (2015) 11 MEG CK 0012

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Order 47 Rule 47, 114Constitution of India, 1950 - Article 244(2), 275(1)Environment (Protection) Act, 1986 - Section 3

High Courts19 Nov 2015Disposed Off

Registrar General, High Court of Meghalaya Vs State of Meghalaya

Meghalaya High Court · (2017) 1 NEJ 216

Constitution of India, 1950 - Article 235

High Courts18 Nov 2015Disposed Off

Robert Zomawia Street Vs Union of India and Others

Meghalaya High Court · (2015) 11 MEG CK 0004

Cantonments (House Accommodation) Act, 1923 - Section 10Succession Act, 1925 - Section 387

High Courts10 Nov 2015Partly Allowed

Divisional Manager, Oriental Insurance Co. Ltd. Vs Kashmira Kaur and Others

Meghalaya High Court · (2015) 11 MEG CK 0009

High Courts06 Nov 2015Dismissed

B. Bhattacharjee Vs The Appellate Authority and Registrar General, High Court of Meghalaya and Others

Meghalaya High Court · (2016) AIR (Meghalya) 1

Advocates Act, 1961 - Section 16(2), 30Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3Constitution of India, 1950 - Article 19(1)(g), 225, 226, 32

High Courts06 Nov 2015Disposed Off

Sabitri Devi Sarma and Others Vs Sant Kumar Bajoria and Others

Meghalaya High Court · (2015) 11 MEG CK 0010

Civil Procedure Code, 1908 (CPC) - Section 115, 151

High Courts06 Nov 2015Partly Allowed

Humbert Patrick Syiem and Others Vs The State of Meghalaya and Others

Meghalaya High Court · (2015) 11 MEG CK 0006

Constitution of India, 1950 - Article 14, 154, 16, 162, 309

High Courts06 Nov 2015Allowed

Shri. Humbert Patrick Syiem Vs State of Meghalaya

Meghalaya High Court · (2017) 1 NEJ 78

Constitution of India, 1950 - Article 226

High Courts05 Nov 2015Dismissed

The State of Meghalaya and Others Vs MBK Reddy

Meghalaya High Court · (2015) 11 MEG CK 0008

Government of India Act, 1935 - Section 241(2), 243, 247, 263(3)Penal Code, 1860 (IPC) - Section 417, 468, 471, 511

High Courts05 Nov 2015Disposed Off

Luitpar Builders & Developers Pvt. Ltd. Vs The State of Meghalaya and Others

Meghalaya High Court · (2015) 11 MEG CK 0007

High Courts05 Nov 2015Disposed Off

State of Meghalaya Vs MBK Reddy

Meghalaya High Court · (2016) 4 NEJ 542

All India Services (Discipline and Appeal) Rules, 1969 - Rule (8)(a), Rule 3(2), Rule 6AConstitution of India, 1950 - Article 226

High Courts03 Nov 2015Allowed

Damilton Hoojon Vs The State Government of Meghalaya and Others

Meghalaya High Court · (2016) LabIC 172 : (2016) 1 LLJ 315

Constitution of India, 1950 - Article 309